High Courts12 Dec 2025Dismissed
Addl.R5: Catholic Congress Thamarassery Diocese Vs Juby Thomas
High Court Of Kerala · (2025) 12 KL CK 1904
Constitution of India, 1950- Article 19(1)(a)Cinematograph Act, 1952- Section 5B, 5B(1), 5B(2), 5C
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 3 of 39
High Courts12 Dec 2025Disposed Of
Apple Barua Vs State Of Kerala Represented By Public Prosecutor
High Court Of Kerala · (2025) 12 KL CK 1903
Constitution of India, 1950- Article 19, 21Code of Criminal Procedure, 1973- Section 167(2), 437, 437(3), 439Indian Penal Code, 1860- Section 34, 419, 465, 468, 471
High Courts12 Dec 2025Allowed
South Indian Bank Vs M/s PDMC Industries
High Court Of Kerala · (2025) 12 KL CK 1902
Constitution of India, 1950- Article 12, 14, 19, 21, 32, 226Code of Civil Procedure, 1908- Section 11, Order 47 Rule 1Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13(2), 13(3A), 13(4), 14, 17, 17(1), 18
High Courts12 Dec 2025Partly Allowed
Praveen Kumar P.N Vs State Of Kerala
High Court Of Kerala · (2025) 12 KL CK 1901
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Prevention of Corruption Act, 1947- Section 5APrevention of Corruption Act, 1988- Section 13(1)(d), 13(2)
High Courts11 Dec 2025Disposed Of
Shanavas S.N Vs State Of Kerala, Water Resources Department
High Court Of Kerala · (2025) 12 KL CK 1914
Environment (Protection) Act, 1986- Section 3Kerala Ground Water (Control and Regulation) Act, 2002- Section 2(1)(c), 5, 7, 8, 9, 10, 13, 14, 15, 25, 27Kerala Ground Water (Control and Regulation) Rules, 2004- Rule 3, 3(1), 12
High Courts11 Dec 2025Allowed
XXX Vs State Of Kerala Represented By Public Prosecutor
High Court Of Kerala · (2025) 12 KL CK 1913
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 413, 425Code of Criminal Procedure, 1973- Section 164
High Courts11 Dec 2025Allowed
K.H Faisal Vs Regional Manager, Bank Of Baroda
High Court Of Kerala · (2025) 12 KL CK 1912
High Courts11 Dec 2025Allowed
Suresh @ Sura, S/o Kannan Vs State Of Kerala, Rep. By Public Prosecutor
High Court Of Kerala · (2025) 12 KL CK 1911
Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 143, 147, 148, 149, 341, 354, 376, 395, 427, 452, 511
High Courts11 Dec 2025Dismissed
Central Bureau Of Investigation Represented By The Superintendent Of Police Vs Ullas Kumar.M
High Court Of Kerala · (2025) 12 KL CK 1910
Indian Penal Code, 1860- Section 120BPrevention of Corruption Act, 1988- Section 13(1)(d), 13(2)Emigration Act, 1983- Section 24
High Courts11 Dec 2025Allowed
Murukan Vs State Of Kerala Represented By Public Prosecutor
High Court Of Kerala · (2025) 12 KL CK 1909
Code of Criminal Procedure, 1973- Section 232, 313(1)(b), 428Indian Penal Code, 1860- Section 34, 107, 306
High Courts11 Dec 2025Allowed
Ajoy L.S Vs Regional Transport Authority
High Court Of Kerala · (2025) 12 KL CK 1908
Constitution of India, 1950- Article 226Motor Vehicles Act, 1988- Section 90Kerala High Court Act, 1958- Section 5(i)
High Courts10 Dec 2025Dismissed
R.Santhosh Kumar Vs State Of Kerala Represented By The Superintendent Of Police
High Court Of Kerala · (2025) 12 KL CK 1919
Code of Criminal Procedure, 1973- Section 227Prevention of Corruption Act, 1988- Section 13(1)(e), 13(2)
High Courts10 Dec 2025Dismissed
Principal ,Dr. Somervell Memorial CSI Medical College Vs State Of Kerala Represented By Its Principal Secretary
High Court Of Kerala · (2025) 12 KL CK 1917
Constitution of India, 1950- Article 14, 21, 226Kerala High Court Act, 1958- Section 5(i)Kerala University of Health Sciences Act, 2010- Section 41(3)(iv), 41(3)(v), 41(3)(vi), 46
High Courts10 Dec 2025Disposed Of
Sreenath M Vs University Of Calicut, Represented By Its Registrar
High Court Of Kerala · (2025) 12 KL CK 1916
Calicut University Act, 1975- Section 14, 17(12), 18, 18(3)
High Courts10 Dec 2025Dismissed
Suresh.K Vs State Of Kerala Represented By Public Prosecutor
High Court Of Kerala · (2025) 12 KL CK 1915
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 376(2)(i), 376(2)(n)Protection of Children from Sexual Offences Act, 2012- Section 5(l), 5(n), 6, 29, 34, 34(2), 42
High Courts08 Dec 2025Allowed
Rajeev @ Ambili, S/o Pushparajan Vs State Of Kerala Represented By Public Prosecutor
High Court Of Kerala · (2025) 12 KL CK 1918
Indian Penal Code, 1860- Section 34, 382, 395, 452Evidence Act, 1872- Section 9
High Courts02 Dec 2025Dismissed
Canara Bank Represented By Deputy General Manage Vs C.Rajendran, Chettiparambil
High Court Of Kerala · (2025) 12 KL CK 1920
Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 2(bb), 2(oo) 2(s), 10, 10(1)(d), 11A, 25F, 25FF, 25FFFLimitation Act, 1963- Article 137
High Courts01 Dec 2025Allowed
Anish Anand Vs State Of Kerala Represented By The Secretary To Home Department
High Court Of Kerala · (2025) 12 KL CK 1923
Code of Criminal Procedure, 1973- Section 173(2), 173(8)Indian Penal Code, 1860- Section 354A, 376, 420Kerala Police Act, 2011- Section 119(a)
High Courts01 Dec 2025Allowed
M/s Tidewater MRI, MRI Scan And Research Centre Vs Lakeshore Hospital And Research Centre
High Court Of Kerala · (2025) 12 KL CK 1922
Constitution of India, 1950- Article 227
High Courts01 Dec 2025Dismissed
Manoj Vs State Of Kerala, Representing C.I Of Police
High Court Of Kerala · (2025) 12 KL CK 1921
Indian Penal Code, 1860- Section 307